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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 8187-8188  OF 2012 (SPECIAL LEAVE PETITION(C.)NOS.4010-4011 OF 2012)  

ANU KUMAR  APPELLANT

                VERSUS

THE NEW INDIA ASSURANCE CO. LTD. & ORS.          RESPONDENTS

O R D E R

1. Leave granted.

2. These  Appeals  are  directed  against  the  

judgment  and  order  passed  by  the  High  Court  of  Himachal  

Pradesh, Shimla in FAO No.76 of 2010 and FAO No.131 of 2011,  

dated 02.08.2011.  By the impugned judgment and order, the High  

Court has set aside the award passed by the Motor Accident  

Claims Tribunal(I), Kangra at Dharamshala (the 'Tribunal' for  

short)  in  granting  a  compensation  of  Rs.1,88,000/-  with  

interest thereof.

3. In our opinion, the   High   Court,   while  

setting   aside   the   award   passed  by the Tribunal, has  

not   analyzed   the   evidence   properly   that  was produced

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by the claimants before the Tribunal.  In view of the peculiar  

facts and circumstances of the case,  we cannot accept the  

findings and conclusions reached by the High Court. Therefore,  

while  setting  aside  the  orders passed by the High Court, we  

restore the order passed by the Tribunal.  

4. The  Appeals  are  allowed  accordingly.  No  

costs.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; NOVEMBER 21, 2012